Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Abstract: Emerging neurotechnologies, from neuromarketing tools to advanced Brain-Computer Interfaces, blur […]
Constitutional Rights in the Age of Neuromarketing and Brain-Computer Interfaces Read More »
Authored By: Amandeep Kaur Basra University of Birmingham Abstract A constitution is an established composition of laws that determine how
Should England and Wales have a Written Constitution Read More »
Authored By: Natalie Searle University of Lincoln Key terminology: Animal welfare act 2006, slaughterhouse, Animal Welfare (Sentience) Act 2022, RSCPA,
UK Law on the protection of farm animals: Animal welfare. Is it well… ‘fair’ Read More »
Authored By: Priya Nayyar Queen Mary University of London Abstract: Artificial Intelligence is a pivotal force shaping the legal landscape,
IS AI ADDING VALUE TO OUR LEGAL SYSTEM OR DISRUPTING IT Read More »
Authored By: Sadia Mehmood Denning Law School (University of London) Abstract: This Article examines Pakistan’s Blasphemy laws in light of
Blasphemy Laws in Pakistan: Misused more than they are used Read More »
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract Preserving the current role of the judiciary is the most
ROLE OF THE JUDICIARY IN PROTECTION OF RIGHTS OF CHILDREN Read More »
Authored By: Deeksha Mahara Institute of Law, Nirma University Abstract When life begins in the womb, it is the law’s
Motherhood and the Constitution: Recognizing Maternity Benefits as Constitutional Right Read More »
Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Abstract This article critically examines the legal framework and compliance
Authored By: Tanishq Chaudhary JIMS, GGSIPU Abstract: The custodial death origin term remains undocumented; its usage became recognizable in India
Custodial Deaths and the Illusion of Police Accountability in India Read More »
Authored By: Rahul Raj Allahabad University Abstract: This article reviews defamation law in India and its relevance in today’s digital
Defamation in India: Navigating Reputation and Free Speech in the Digital Era Read More »
Authored By: Olivia Hesson University of York Abstract This article examines the statutory and policy emphasis on avoiding delay in
The Need to Balance the Avoidance of Delay in Public Children’s Proceedings Read More »
Authored By: Vanshita Kumari Lloyd Law college Abstract In a world where smoke knows no borders and rising seas obey
Climate Apartheid Across Borders: A Legal Indictment of Environmental Injustice Read More »
